(1.) All these writ petitions are against the common impugned orders, therefore, these writ petitions have been directed to be heard together as per the order dated 06.04.2018 passed in W.P.(C) No. 4605 of 2016.
(2.) In view thereof, all the writ petitions have been listed together and have been heard and now being disposed of by this common order.
(3.) The writ petitions are against the order dated 01.08.2015 passed in Case Nos. 1235/14-15, 1236/14-15, 1237/14-15 and 1238/14-15 by the Circle Officer, Katkamsandi, whereby and whereunder according to the petitioner, without providing any opportunity of hearing and without following due procedure established under the Law, the mutation and rent receipt issued in favour of the petitioners in terms of order dated 31.03.2015 with respect to the land in question have been cancelled by reviewing the order passed by the Circle Officer, Katkamsandi on the basis of the objection filed by the villagers of Gadokhar in the District of Hazaribagh.
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